AMBUJA CEMENT LTD. Vs. BIMLA DEVI

JUDGEMENT

(1.) All these petitions are being decided together as common questions of law arise from identical facts.

(2.) The first respondents in all these petitions are the original plaintiffs before the learned trial Court in their respective suits (hereinafter referred to as plaintiff). Petitioner herein has been impleaded as defendant No.1(hereinafter referred to as the Company) and respondent No.2 herein has been impleaded as defendant No.2 (hereinafter referred to as the Society) in all the suits.

(3.) By way of these petitions, the Company has assailed the orders passed by the learned Appellate Court under Order 43, Rule 1 (r) of the Code of Civil Procedure (for short 'the Code') affirming the orders of ad- interim injunction passed by learned trial Court against the Company on the applications of plaintiffs in all the petitions.